High Courts03 Apr 1989Dismissed
State of Himachal Pradesh Vs Radha Krishan
High Court Of Himachal Pradesh · (1989) 1 ILR HP 186
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1989
245 judgments · page 12 of 13
High Courts03 Apr 1989Dismissed
State of Himachal Pradesh Vs Chhinda Alias Surinder
High Court Of Himachal Pradesh · (1989) 1 ILR HP 209
Punjab Excise Act, 1914 — Section 61(1)
High Courts28 Mar 1989
Prakash Chand Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1990 HP 88 : (1989) 1 ILR HP 161
Himachal Pradesh Panchayati Raj Act, 1968 — Section 54(1)
High Courts28 Mar 1989
Kedar Ishwar Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1989) 1 ILR HP 75
Administrative Tribunals Act, 1985 — Section 2Constitution of India, 1950 — Article 229, 233, 234, 235, 311
High Courts28 Mar 1989
Kedar Ishwar Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1990) 1 ShimLC 269
Administrative Tribunals Act, 1985 — Section 2Constitution of India, 1950 — Article 229, 233, 234, 235, 311
High Courts23 Mar 1989Dismissed
State of Himachal Pradesh Vs Anup Singh Sucha Singh and Another Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1989) 1 ILR HP 142
Criminal Procedure Code, 1973 (CrPC) — Section 161, 360Penal Code, 1860 (IPC) — Section 217, 302, 330, 34, 342
High Courts23 Mar 1989Dismissed
State of Himachal Pradesh Vs Tej Ram
High Court Of Himachal Pradesh · (1990) CriLJ 995 : (1990) 3 RCR(Criminal) 283 : (1989) 2 ShimLC 9
Penal Code, 1860 (IPC) — Section 16, 161, 165Prevention of Corruption Act, 1947 — Section 4, 5, 5(1), 5(1)(2), 5(2)
High Courts23 Mar 1989
State of Himachal Pradesh Vs Anup Singh
High Court Of Himachal Pradesh · (1989) 2 ShimLC 34
Criminal Procedure Code, 1973 (CrPC) — Section 161, 360Penal Code, 1860 (IPC) — Section 217, 302, 330, 34, 342
High Courts23 Mar 1989Dismissed
State of Himachal Pradesh Vs Kamlesh Kumar and Another
High Court Of Himachal Pradesh · (1989) 1 ILR HP 138
Forest Act, 1927 — Section 41, 42Himachal Pradesh Taxation (On Certain Goods Carried by Road) Act, 1976 — Section 10, 11, 11(1), 11(2), 3Penal Code, 1860 (IPC) — Section 420
High Courts21 Mar 1989
Indru Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) CriLJ 2238 : (1989) 2 ShimLC 41
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 376
High Courts15 Mar 1989
State of Himachal Pradesh Vs Prem Singh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 172
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 379
High Courts15 Mar 1989Dismissed
State of Himachal Pradesh Vs Bhag Chand
High Court Of Himachal Pradesh · (1989) 1 ILR HP 166
Criminal Procedure Code, 1973 (CrPC) — Section 313Forest Act, 1927 — Section 41, 42Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 1978 — Rule 11
High Courts15 Mar 1989Allowed
Jaswant Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 84
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34, 404
High Courts14 Mar 1989
State of Himachal Pradesh Vs Shankar Lal
High Court Of Himachal Pradesh · (1989) 1 ILR HP 110
Penal Code, 1860 (IPC) — Section 378, 380
High Courts10 Mar 1989Dismissed
State of Himachal Pradesh Vs Paras Ram
High Court Of Himachal Pradesh · (1990) CriLJ 1358 : (1989) 1 ILR HP 117
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 448
High Courts10 Mar 1989Allowed
Gopal Krishan and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 120
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 34, 427, 428, 429, 435
High Courts10 Mar 1989
State of H.P. Vs Anant Ram
High Court Of Himachal Pradesh · (1989) 1 ILR HP 113
Forest Act, 1927 — Section 41, 42Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 1978 — Rule 11
High Courts13 Jan 1989Allowed
State of Himachal Pradesh Vs Mohinder Singh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 43
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A
High Courts13 Jan 1989
Indian Spices Corporation Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 28
Criminal Procedure Code, 1973 (CrPC) — Section 244Prevention of Food Adulteration Act, 1954 — Section 16(1), 20A
High Courts13 Jan 1989
Saroop Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) CriLJ 1884 : (1989) 1 ILR HP 14 : (1989) 2 RCR(Criminal) 591
Himachal Pradesh Children Act, 1979 — Section 21, 23, 23(1), 5(2)Penal Code, 1860 (IPC) — Section 302